TATA ENGINEERING & LOCOMOTIVE CO. LIMITED vs. THE ASSISTANT COMMISSIONER OF COMMERCIALTAXES & ANOTHER

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 9 PETITIONER: TATA ENGINEERING & LOCOMOTIVE CO. LIMITED Vs. RESPONDENT: THE ASSISTANT COMMISSIONER OF COMMERCIALTAXES & ANOTHER DATE OF JUDGMENT: 02/03/1970 BENCH: GROVER, A.N. BENCH: GROVER, A.N. SHAH, J.C. HEGDE, K.S. RAY, A.N. DUA, I.D. CITATION: 1970 AIR 1281 1970 SCR (3) 862 1970 SCC (1) 622 CITATOR INFO : R 1971 SC 477 (12) R 1973 SC2556 (9,20) R 1976 SC1016 (22) D 1979 SC1160 (16) D 1981 SC1604 (10,11) F 1985 SC1754 (9) ACT: Central Sales Tax Act, 1956-Trucks-manufactured in Bihar sold from producer’s stockyards in other States- Though agreement with dealers envisaged firm advance orders, actual sales by allocation from stockyards--If inter-state sales-Whether S.T.O. bound to examine each transaction or decide on general basis of similar transactions. HEADNOTE: The appellant carried on the business of manufacturing trucks in Jamshedpur in the State of Bihar. It did not have any stockyard in the State but maintained such stockyards in different States for the purpose of effective distribution of vehicles among its dealers. A form of agreement between the appellant and its dealers provided that the company agreed to sell and supply from its Works at Jamshedpur or from its stockyards outside the State vehicles to the dealer which would be allotted to the dealer by the Company at its discretion. In another provision it was laid down that by the 15th of each month the dealer shall mail to the company his statements containing firm orders for purchases to be effected during the next succeeding month. In the course of its assessment to sales tax ’for the years’ 1964-65 and 1965-66, the appellant claimed that as the demand for the vehicles far exceeded the production, no firm orders as envisaged in the dealership agreement had in fact been ’received. The actual procedure followed by the appellant was that the sales office of the appellant in Bombay, after taking into account the production schedule and requirements in different States, instructed the factory to transfer stocks of vehicles to the stockyards in the various States by http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 9 Stock Transfer Authorisations in which the model of the chassis and the number of units were mentioned. The stocks available in the stockyards were distributed from time to time to dealers taking care to ensure that the over-all supply to the dealers in any State was in proportion to the number of orders pending with the dealer on May 1, 1963 or on the basis of the off-take by the dealer during the year ending September 30, 1962 as required by the Commercial Vehicles (Distribution and Sale) Control Order, 1963. For this purpose allotments were made to the dealer for each month by an allocation letter by the sales office. it was claimed that the transfer of the vehicles from the factory to the various stockyards was a continuous process and was not related to the requirement of any particular customer; that there was no connection between the Stock Transfer Authorisation and the allocation letter. It was the stock- yard incharge who appropriated the required number of vehicles to the contract of sale out of the stocks available with him. This was done after a delivery order had been addressed by the sales office at Bombay to the stockyard incharge for delivery of stated number of vehicles of specified model to a particular dealer. Till such appropriation of vehicles, it was always open to the company to allot any vehicle to any purchaser or to transfer the vehicles from the stockyard in one State to a stockyard in another State. 8 63 However, the respondent Assistant Commissioner of Commercial Taxes. levied tax under the Central Sales Tax Act on all the vehicles which moved to the stockyards in the States other than Bihar from Jamshedpur. The appellant challenged the assessment orders in petitions filed under Article 226 but these were dismissed by the High Court. On appeal to this Court,. HELD : The order of the High Court and that of the Assistant Commissioner must be set aside. (i)The explanation of the procedure followed by the appellant which prima facie seemed to be business-like and plausible, together with the proved absence of any firm orders, indicated that the allocation letters and the statements tarnished by the dealers did not by themselves bring about transactions of sale within the meaning of Section 2(g) of the Central Sales Tax Act. It appeared’ ’from the material on record that generally the completion of the sales to the dealers did not take place at Jamshedpur and the final steps in the matter of such completion were taken at the stockyards. Even on the assumption that any orders had been received by the appellant they could not be regarded as anything but mere offers in view of the specific terms in the dealership agreement according to which it was open to the appellant to supply or not to supply the dealer with any vehicle in response to such orders. There,were, therefore, no firm contracts which occasioned the movement of vehicles out of the State of Bihar. [870 D-871 B] (ii) Another serious infirmity in the order of the Assistant Commissioner was that instead of looking into each transaction in order to find out whether a completed contract of sale had taken place which could be brought to tax only if the movement of vehicles from Jamshedpur had been occasioned under a convenant or incident of that contract, the Assistant Commissioner made his order on the general basis that all transactions were of a similar nature. The Assistant Commissioner was bound to examine each individual transaction and then decide whether it cons- tituted an Inter-State sale exigible to tax under the http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 9 provisions of the Act. [8781 C] Tata Iron & Steel Co. Ltd. Bombay v. S. C. Sarkar & Ors. [1961] 1 S.C.R. 379, Ben Gorm Nilgiri Plantations Co, Cooncor & Others, v. Sales Tax Officer, Special Circle, Ernakulam & Ors. [1964] 7 S.C.R. 706; referred to. JUDGMENT: CIVIL APPELLATE JURISDICTION : Civil Appeals Nos. 2105 and 2106 of 1969. Appeals from the judgment and order dated July 1, 1969 of the Patna High Court in Civil Writ Jurisdiction Cases Nos. 993 of 1968 and 72 of 1969. N. A. Palkhivala, Sant P. Mehta, P. C. Bhartari, and B.. Datta, for the appellant (in both the appeals). Lal Narain Sinha, Advocate-General, State of Bihar, S. Sarwar Ali and U. P. Singh, for the respondents (in both the appeals). The Judgment of the Court was delivered by Grover, J. The only point for determination in these appeals, by certificate is whether certain sales of motor vehicles manufac- 8 64 tured by the appellant were inter-state sales and were liable to tax under the provisions of the Central Sales Tax Act 1956, herein-, after called "the Act". The appellant carries on the business of manufacturing inter alia Tata Mercedes Benz trucks and buses, chassis, spare parts and accessories thereof at Jamshedpur in the State of Bihar. These are sold to the Government of India, the State Transport Corporations, commercial and industrial undertakings and other persons. These appeals relate to the assessments made by the Assistant Commissioner of Commercial Taxes, hereinafter called the "Assistant Commissioner", with regard to the assessment periods April 1, 1964 to March 31, 1965 and April 1, 1965 to March 31, 1966. As the points are common to both the appeals we shall deal with the facts relating to the second period, namely, April 1, 1965 to March 31, 1966. The appellant did not maintain any stockyard in the State of Bihar but in different States stockyards were being maintained since December 1964. This, it is stated, was done for the purpose of more effective distribution of the vehicles particularly ,among the network of dealers. These stockyards were operated by the appellant’s own personnel and the sales of the vehicles, it is claimed, were effected to the dealers as well as to the other users in the different States from the stockyards. The dispute relates only to the assessment made in respect of the vehicles which moved from the manufacturing plant in Jamshedpur to the stockyards in different States in the country. The sales tax was duly paid in accordance with the respective State laws on the sales effected from the stockyards there. The Assistant Commissioner has levied tax under the Act on all the vehicles which moved to the stockyards in States other than Bihar from Jamshedpur. Tax amounting to Rs. 173 lakhs was levied on April 1, 1966 for the period April 1, 1965 to September 30, 1965. The appellant moved the Patna High Court under Art. 226 of the Constitution in April 1966 challenging the order of assessment but petition was dismissed in limini in April 1966. This Court was thereafter approached against the order of the High Court and special leave to appeal was granted. The appeal was finally allowed in February 1967 and the High Court was http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 9 directed to entertain and decide the petition on merits’ in November 1967 an agreed order was made by which the previous order of assessment was set aside and fresh assessment was to be made in accordance with law. On January 24, 1968 the appellant addressed a detailed communication giving the entire procedure which was being followed in the matter of sales of motor vehicles sent to different States from the works at Jamshedpur. 865 It appears that the Assistant Commissioner paid a personal visit to the head office of the appellant at Bombay and relevant records were shown to him there or later on according to his requisitions. On March’13, 1968 he made the assessment order in which he created a demand for Rs. 2,79,13,599.32 by way of sales tax under the provisions of the Act on the vehicles which had moved from Jamshedpur to the stockyards in the various States and had been disposed of from there. The appellant filed petitions under Art. 226 of the Constitution challenging the above order as also the assessment on similar lines for the period April 1, 1964 to March 31, 1965. The petitions were dismissed by a division bench of the High Court. The controversy throughout has centered on the question whether the sales subjected to tax were of the nature which were covered by the provisions of the Act or whether those sales took place in the different States where the stockyards were situate and from where they were disposed of Sections 3 and 4 of the Act may be read in this connection. "3. A sale or purchase of goods shall be deemed to take place in the course of inter- State trade or commerce if the sale or purchase- (a) occasions the movement of goods from one State to another; or (b) is effected by a transfer of documents of title to the goods during their movement from one State to another. Explanation I........................ Explanation II......................... "4. (1) Subject to the provisions contained in section 3, when a sale or purchase of goods is determined in accordance with sub-section (2) to take place inside a State such sale or purchase shall be deemed to have taken place outside all other States. (2) A sale or purchase of goods shall be deemed to take place inside a State if the goods are within the State- (a) in the case of specific or ascertained goods, at the time the contract of sale is made; and, (b) in the case of unascertained or future goods at the time of their appropriation to the contract of sale by the seller or by the buyer whether assent 8 66 of the other party is prior or subsequent to such appropriation. Explanation......................... It is also necessary to refer to the definition of "sale" as given in s. 2(g). The substance of that definition is that sale means any transfer of property in goods by one person to another for cash or for deferred payment or for any other valuable consideration. As observed in Tata Iron & Steel Co. Ltd. Bombay v. S. C. Sarkar & Ors.(1) a transaction of http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 9 sale is subject to tax under the Act on the completion of the sale. A mere contract of sale is not a sale within the definition ’of "sale" in s. 2(g). A sale being transfer of property becomes taxable under S. 3(a) "if the movement of goods from one State to another is under a covenant or incident of the contract of sale". In Ben Gorm Nilgiri Plantations Co. Cooncor & Others v. Sales Tax Officer, Special Circle, Ernakulam & Others(1), the provisions of S. 5 of the Act came up for consideration and the principle settled by that decision would indisputably be applicable to S. 3 (a) of the Act.? It has been laid down that the sale in the course of export predicated connection between the sale and export, the two activities being so integrated that the connection between the two cannot be voluntarily interrupted without a breach of the contract or the compulsion arising from the nature of the transaction. To occasion export there must exist such a bond between the contract of sale and the actual exportation that each link is inextricably connected with the one immediately preceding it. The principle thus admits of no doubt, according to the decisions of this Court, that the sales to be exigible to tax under the Act must be shown to have occasioned the movement of the goods or articles from one State to another. The movement must be the result of a covenant or incident of the contract of sale. The points which would require determination would be whether the transactions which have been subjected to tax were of sale within the definition of that expression contained in S. 2(g) and whether the movement of goods from Jamshedpur to the stockyards of the appellant in the different States was occasioned by any covenant or incident of the contract of sale. The procedure according to which dealings took place and supply of vehicles was made was outlined in a communication which was addressed by the appellant to the Assistant Commissioner in February 1969. Prior to 1958 each dealer had to place every month what were called "firm orders" for the vehicles which the dealers wanted to purchase. By 1958 Tata Mercedes Benz (1) [1961] 1 S.C. R. 379. [2 [1964] 7 S.C.R. 706. 8 6 7 vehicles are stated to have gained remarkable reputation for quality. The demand far exceeded the production. It was no longer necessary to restrict the production to any limited demand or to depend on the number of firm orders for planning of production schedule. Therefore about the year 1958 the appellant stopped insisting on the firm orders from the dealers. It was asserted that the company’s records did not contain any firm orders after 1958. It is unnecessary to mention certain circulars issued by the company prior to the promulgation in May 1963 by the Government of India of the Commercial Vehicles (Distribution and Sale) Control Order 1963 which was valid upto September 1967. The Control Order provided for the general principles of distribution. Pursuant to the Control Order the, appellant issued a circular dated June-14, 1963 asking the dealers to submit the following statements at the -end of each month instead of the weekly statements as submitted by them prior to the Control Order : (1) list of applications registered during the month; (2) list of retail sales during the month; (3) list of applications cancelled during the month and (4) stocks and sales report. The appellant explained that this was done to keep itself informed of the market movement and the sale prospects of the vehicles and to avoid any http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 9 possibility of irregular allotment by the dealer. According to the appellant the extracts of the register kept by the dealer, could not, under any circumstances, be equated to firm orders nor was there any relationship between the actual number of vehicles supplied and the information contained in the extracts. A new form of dealership agreement (Ext. 1) was introduced by the appellant after the promulgation of the Control Order. Clause 1 (a) of this agreement provided that "the company agrees to sell and supply from its works at Jamshedpur in the State of Bihar or from its depots and stockyards outside the State of Bihar to the dealer" the. vehicles which shall allotted to the dealer by the company at its discretion for resale in accordance with the provi- sions of the agreement. Clause 11 (b) is reproduced below : "The dealer shall mail to the Company on the 15th of each month, or so so that the Company will be in receipt thereof by the 20th of each month, his firm order for purchases to be effected during the next succeeding month and his estimated requirements of the said vehi- cles for the two months following the next succeeding month, for the said vehicles. In the communication which has been referred to before sent to the Assistant Commissioner it had been emphasised that although the above clause regarding the firm order was included in the dealership agreement, in fact no firm orders were called for in view of the Control Order. It was maintained that during the 8 6 8 relevant period sales were effected from the stockyards alone, the procedure adopted being as follows : The sales office of the appellant in Bombay, after taking into account the production schedule requirements of individual States, the Government directives and other relevant factors. instructed the factory at Jamshedpur to transfer stocks of vehicles to the stockyards in the various States. The instructions for transfer were given by the sales office by Stock Transfer Authorisation in which the model of the chassis and the number of units were mentioned along with the name of stockyard to which the same were to be transferred. Pursuant to the Stock Transfer Authorisation the works prepared a Stock Transfer Memo which indicated the quantity of the vehicles to be transferred to the stockyard specified in the, Memo. This memo was signed by the transport contractor appointed by the appellant for transportation of the vehicles to the stockyards. On receipt of the vehicles at the stockyard any deficiency in or damage to the vehicles was noted by the stockyard incharge. Unless the damage to the vehicles was set right they were not appropriated to any contract of sale. The stocks available in the stockyards were distributed from time to time to dealers taking care to ensure that the overall supply to the dealers in any State would be in proportion to the number of orders pending with the dealer on May 1, 1963 or on the basis of the off-take by the dealer during the year ending September 30, 1962 as required by the Control Order. For this purpose allotments were made to the dealer for each month by an allocation letter by the sales office. It is claimed that the transfer of the vehicles from works to the various stockyards was a con- tinuous process and was not related to the requirement of any particular customer whether a dealer or a corporation or a private individual. These vehicles were transferred by way of stock to the stockyards or depots from where the http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 9 transactions of sale were effected. It was pointed out that there was no connection between the Stock Transfer Authorisation and the allocation letter. The vehicles were delivered to the dealers as and when they were available in the stockyards irrespective of whether or not allocation for the dealers had been made or notified to them. There bad been many instances where the vehicles had been actually delivered from the stockyards prior to the issue of the allocation letter. The vehicles delivered to the dealer from the stockyard were accounted for against the allocation over the period. It was the stockyard incharge who appropriated the required number of -vehicles to the contract of sale out of the stocks available with him and put down the vehicle engine and chassis number in the delivery challan. This was done after a delivery order had been ,addressed by the sales office at Bombay to the stockyard in-charge 869 for delivery of stated number of vehicles of specified model to a particular dealer. Till such appropriation of vehicles through specification of the engine and chassis numbers, it was always open to the company to allot any vehicle to any purchaser or to transfer the vehicles from the stockyard in one State to a stockyard in another State. Now the Assistant Commissioner has not examined each transaction as indeed he ought to have done and has arrived at certain conclusions which appear to be wholly erroneous and are based on a complete misapprehension of the true position. He has firstly treated the allocation or alloltment letters together with their confirmation as transactions of sale. According to him once the availability of vehicles for allocation was determined for any particular month allocations were made to individual dealers and Stock Authorisation Memos were issued by the sales office at Bombay to the works at Jamshedpur. The movement of vehicles from the works to the stockyards was the direct result of the allocations so made. The conclusion on this point was in these words "It was therefore clear that generally the movement of vehicles from works to the stockyards was not completely disassociated from the allocation made to the dealers. Consequently it would (7) not be said that the movement of vehicles from the works at Jamshedpur ’was completely unrelated to contract of sale". It was recognised that in some cases vehicles had been delivered to some dealers in advance against the allocation made for the following months. The appellant further showed and this was accepted that 15 vehicles from the Delhi stockyard were transferred to Karnal stockyard. After finding that the allocation letters together with their confirmation constituted transactions of sale the Assistant Commissioner referred to the dealership agreement and stated that on placing of the demand by the dealer a complete contract came into existence. He proceeded to regard the statements which were required to be furnished to the dealers in accordance with the letter dated June 14, 1963 addressed by the appellant to them as firm orders within the meaning of the relevant clause in the dealership agreement. The final conclusion of the Assistant Commissioner was that as contemplated by clause 11 (b) of the dealership agreement every one of the dealers placed his demand or orders for supply which amounted to a contract for the sale of the vehicles demanded and clause 12 of the dealership agreement http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 8 of 9 under which allocations were made by the appellant to the dealers amounted to fulfilment of orders. The appellant had throughout maintained that firm orders were no longer placed with it by the dealers after 1958. It has not been found or shown that 8 7 0 any such orders were in existence relating to the transactions in dispute. Thus on the question that transactions of sale took place the decision of the Assistant Commissioner rested mainly on the Allocation letters and the statements furnished by the dealers as required by the circular of June 14, 1963. It is somewhat unfortunate that the High Court fell into the same error as the Assistant Commissioner as it accepted his findings on the ground that they were on questions of fact and could not be re-examined by the High Court. It was said that the terms ;and covenants of the contract made it clear that since the vehicles were despatched in pursuance of orders irrespective of appropriation or specific vehicles being sent to specific dealers the despatch and supply to the dealers must of necessity be regarded ,is integral part of a single transaction. It is difficult to see what -contracts the High Court had in mind because none have been shown to us even by the learned Advocate General for the State. He also relied largely on the findings of the Assistant Commissioner and urged that they were not open to re-examination. The explanation of the procedure followed by the appellant -which prima facie seems to be business-like and plausible together with the proved absence of any firm orders lends support to the argument pressed on its behalf that the allocation letters and the statements furnished by the dealers did not by themselves bring about transactions of sale within the meaning of S. 2(g) of the Act. The Assistant Commissioner himself found that sometimes the vehicles were sent from the works at Jamshedpur even before an allocation letter had been issued. It would appear from the materials placed before us that generally the completion of the sales to the dealers did not take place at Jamshedpur and the final steps in the matter of such completion were taken at the, stockyards. Even if the appellant took into account the requirements of the dealers which it naturally was expected to do when the vehicles were moved from the works to the stockyards it was not -necessary that the number of vehicles -allocated to the dealer should necessarily be delivered to him. The appropriation of the -vehicles was done at the stockyards through specification of the engine and the chassis number and it was open to the appellant -till then to allot any vehicle to any purchaser and to transfer the vehicles from one stockyard to another. Even the Assistant Commissioner found that on some occasion vehicles had been moved from stockyard in one State to a stockyard in another -State. It is not possible, to comprehend how in the above situation it could be held that the movement of the vehicles from the works to the stockyards was occasioned by any covenant or incident of the contract of sale. As regards the so called firm orders ’it has already been pointed out that none have been shown to 871 have existed in respect of the relevant periods of assessment. Even on the assumption that any such orders had been received by the appellant they could not be regarded as anything but mere offers in view of the specific terms in Exh. 1 (the dealership agreement) according to which it was open to the appellant to supply or not to supply the dealer http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 9 of 9 with any vehicle in response to such order. What was, therefore, relevant was the acceptance of firm orders occasioning the movement of vehicles out of the State of Bihar. Another serious infirmity in the order of the Assistant Com- missioner was (a matter which even the Advocate General quite fairly had to concede) that instead of looking into each transaction in order to find out whether a completed contract of sale had taken place which could be brought to tax only if the movement of vehicles from Jamshedpur had been occasioned under a convenant or incident of that contract the Assistant Commissioner based his order on mere generalities. It has been suggested that all the transactions were of similar nature and the appellant’s representative had himself submitted that a specimen transaction alone need be examined. In our judgment this was a wholly wrong procedure to follow and the Assistant Commissioner, on whom the duty lay of assessing the tax in accordance with law, was bound to examine each individual transaction and then decide whether it constituted an inter- State sale exigible to tax under the provisions of the Act. Consequently the appeals are allowed and the order of the High Court and that of the Assistant Commissionor is set aside in so far as it relates to the assessments in dispute in the present appeals. It will be open to the Assistant Commissioner to make a fresh assesment in accordance with law. The appellant shall be entitled to costs incurred in this Court. One hearing fee. R.K.P.S. Appeals allowed. 8 72